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Supreme Court Has Issued an SOP Prescribing Strict Timelines For Filing Legal Aid Appeals - (17 Apr 2026)

CRIMINAL

Supreme Court issued an Standard Operating Procedure (SOP) setting binding timelines for translation, transmission, and filing of records in legal aid appeals, and directed creation of a unified digital platform for real-time monitoring of the process.

Tags : STANDARD OPERATING PROCEDURE   STRICT TIMELINES   LEGAL AID APPEALS  

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